PAWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pawan, who is in judicial custody in connection with Case Crime/FIR No. 224 of 2025, under Ss. 109, 126(2), 352, 191(2), 191(3) and 190 B.N.S., registered at P.S. Kashipur/ITI, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the records.

(3.) In this case, an FIR was lodged by one Sarjeet Singh on 21/5/2025 against Vansh, Divyansh, Aman and Rohan under Ss. 109, 126(2), 352, 191(2), 191(3) and 190 B.N.S. The case of the applicant is that he is not named in the FIR. All the Sec. charged against him are bailable except Sec. 109 BNS.